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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Chota Nagpur Division - Subsection

Section 3(x) in Chota Nagpur Tenancy Act, 1908

(x)"estate" means land included under one entry in any of the general registers of revenue-paying lands and revenue-free lands prepared and maintained under the law for the time being in force by the Deputy Commissioner; and includes Government 'khas mahals' and revenue-free lands not entered in any register;